Renubala Rout vs Dipak Kumar Rout
2026 Latest Caselaw 444 Ori

Orissa High Court

Renubala Rout vs Dipak Kumar Rout on 19 January, 2026

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  MATA No. 11 of 2026

            Renubala Rout                                ....              Appellant
                                                             Represented by Adv.-
                                                      Mr. Biswajit Sahoo, Advocate
                                           -Versus-
            Dipak Kumar Rout                             ....            Respondent
                                                              Represented by Adv._
                               CORAM:
             HON'BLE MR. JUSTICE MANASH RANJAN PATHAK
                                AND
              HON'BLE MR. JUSTICE SIBO SANKAR MISHRA

                                           ORDER

Order No.                                 19.01.2026
                                        (Hybrid mode)

01. I.A. No.8 of 2026 MATA No.11 of 2026

1. The appellant-wife in the marriage is before this Court challenging the judgment and decree dated 27th October, 2025 passed by the learned Judge, Family Court, Nayagarh in Civil Proceeding No.27 of 2023. By the said judgment and decree, the petition filed under Section-13(1)(i-a)(i-b) of the Hindu Marriage Act, 1955 by the respondent-husband in the marriage was allowed.

2. The I.A. has been filed for condonation of reported delay of 40 days in filing the appeal.

Heard learned counsel for the appellant.

3. Issue notice in the I.A. as well as the appeal along with this order.

Requisites for issuance of notice by Speed Post with registration and proof of delivery shall be filed within three working days.

4. List after due service of notice upon the respondent.

Liberty to mention.

(Manash Ranjan Pathak) Judge

(Sibo Sankar Mishra) Judge

Narayan/Ranjeeta